Section 17A in Maharashtra Ferries and Inland Vessels Act, 1868
17A. [ Rules and Regulations. [Sections 17A, 17b and 17C were inserted by Bombay 21 of 1942, Section 7, read with Bombay 55 of 1947, Section 2.]
(1)The [State] Government may, after previous publication, make rules for the purpose of carrying out the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely :-(a)licensing and regulating vessels, plying, whether for hire or not, on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, and prescribing the officers by whom and the conditions on which licences for plying such vessels may be granted, suspended or revoked and the fees payable in respect of such licences;(b)determining the number of passengers, carts, carriages or animals or the quantity of goods or other things that may be carried in such vessels;(c)regulating the carriage and exhibition of lights by such vessels;(d)prescribing the fares which may be charged for the carriage of passengers, animals, goods, or other things in such vessels;(e)regulating the conduct of passengers in such vessels;(f)prescribing the equipment and the number of the crew which must be on board any such vessel when it is plying; and(g)generally for securing the safe, speedy and convenient carriage and landing of passengers and cargo in such vessels.(3)The District Magistrate may, from time to time, make regulations, not inconsistent with the provisions of this Act and the rules thereunder-(a)regulating the plying of vessels on any river, stream, creek, tank, lake or other collection of water affording passage for a vessel, within the limits of his jurisdiction, and(b)for securing the safe, speedy and covenient carriage and landing of. passengers in such vessels.
